(4)Every declaration or assessment made or order passed by the District Magistrate under sub-section (2) shall be subject to revision by [the Government] [In sections 4, 5, 6, 7, 8, 12, 13, 15, 16, 17, 26, 36, 42, 43 and 44 the words 'the Government' substituted for the words 'His Highness the Maharaja Bahadur in Council' by Act X of 1996.] but save as aforesaid shall be final.
